Section 8 in The Tamil Nadu Aquaculture (Regulation) Act, 1995
8. Eco-restoration Fund.
(1)There shall be established a fund to be called a Eco-restoration Fund which shall be utilized for correcting the imbalances caused to the E environment by aquaculture units.(2)Every aquaculture unit shall deposit a sum of rupees five thousand , per hectare to the Eco-restoration Fund which shall not bear any interest.(3)The Eco-restoration Fund shall be operated by the Director in such manner as may be prescribed.(4)Appropriate eco-restoration work shall be carried out by the aquaculture unit concerned to the satisfaction of the Director and in such cases seventy-five per cent of the money deposited by that aquaculture unit may be refunded by the Director after consulting the District Committee, at the end of such period, as may be prescribed.(5)Where the eco-restoration work has not been carried out by the aquaculture unit concerned, the money deposited by such aquaculture unit shall not be refunded to it and the eco-restoration work in such cases, shall be carried out by the Director from out of the money deposited by such aquaculture unit.
